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Jagat Singh vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 12 October 2020 · Citation: (2020) 10 SHI CK 0415

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4354 Of 2020
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Judgment

10 paragraphs · 186 words

Anoop Chitkara, J

1.

The petitioner, who is working as JBT Teacher in Government Primary School, Adhog, Education Block, Sataun, District Sirmaur, H.P. and is

under transfer to Government Primary School, Ranaghat, Education Block Rajgarh, District Sirmaur, H.P., has come up before this Court seeking

quashing of impugned order of transfer Annexure P-1.

2.

Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance

with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the

field, within two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, the operation of impugned order,

Annexure P-1 dated 08.10.2020, qua the petitioner, shall remain stayed till the disposal of the representation. Pending application(s), if any, are closed.